NARAYAN HEMBRAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Criminal Appeal (DB) No. 168 of 2015 has been directed on behalf of the appellant Narayan Hembram @ Naran Hembram against the judgment of conviction dtd. 12/10/2012 wherein the appellant Narayan Hembram @ Naran Hembram was convicted for the offence under Sec. 302 of the Indian Penal Code and sentenced with imprisonment for life and a fine of Rs.5,000.00.

(2.) Criminal Appeal (SJ) No. 78 of 2013 has been directed on behalf of the appellant Sunil Hambram @ Sunil Hembram against the judgment of conviction dtd. 12/10/2012 wherein the appellant was convicted for the offence under Sec. 324 of the Indian Penal Code and sentenced with rigorous imprisonment of three years.

(3.) Both these appeals have been directed against one and same case crime, therefore, both are decided by this common judgment.